STATE OF KARNATAKA Vs. RAVIKUMAR

JUDGEMENT

(1.) This petition is filed under Sec. 439(2) of Cr.P.C., praying to set aside the order dtd. 19/2/2021 passed in Crl. Misc. No. 1637/2021 (Crime No. 13/2021 of J.P. Nagar Police Station) by the XXXIII Additional City Civil and Sessions Judge and Special Judge (NDPS), Bengaluru and cancel the order of bail for the offences punishable under Ss. 22(C) and 27(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the NDPS Act' for short).

(2.) Heard the learned High Court Government Pleader appearing for the petitioner/State and the learned counsel appearing for the respondent.

(3.) The factual matrix of the case of the prosecution is that on 31/1/2021 at about 12:05 a.m., the complainant - police have received a credible information that three persons were staying in Room No. 303 at Aric Hotel situated at 15th Cross, J.P. Nagar, Bengaluru and they are involved in consumption and sale of narcotic drugs like cocaine and other products and are making illegal gain and living a luxurious life. Based on this information, a raid was conducted. This petitioner and other two persons were found in the room and seized 2.93 grams of cocaine, 15 grams of ecstasy tablets, four mobile phones and a cash of Rs.96,150.00 derived from sale of narcotic drugs and four cheques from the accused persons. The panchanama was drawn; accused persons were arrested and produced before the Magistrate Court.